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[Cites 0, Cited by 0] [Section 271] [Entire Act]

State of Uttar Pradesh - Subsection

Section 271(3) in The United Provinces Tenancy Act, 1939

(3)Such appeal shall lie to the Court, if any, having jurisdiction under Section 265 of this Act to hear an appeal from the decree in the suit, or in the case of an application for execution, to the Court having jurisdiction to hear an appeal from the decree which is being executed.